Section 25 in Andhra Pradesh Tourism, Culture and Heritage Board Act, 2017
25. Pension and Provident Fund.
- The Authority or Commission shall direct its whole-time paid members, officers and other employees to subscribe to a pension scheme such as National Pension System regulated by the Pension Fund Regulatory and Development Commission Act, 2013, (Central Act 23 of 2013) and such provident fund as it may determine.
